Section 4 in The Bengal Smuggling Of Arms Act, 1934
4. Report by Commissioner of Police or District Magistrate.
- Whenever it' shall appear to the Commissioner of Police or any District Magistrate that there is within a notified area within his jurisdiction any person who-(a)is a smuggler of arms, and(b)resides within or habitually visits or frequents such notified area, the Commissioner of Police or the District Magistrate may make a report to the [Central Government] [Words substituted for the words 'Local Government' by Government of India (Adaptation of Indian Laws) Order, 1937.] with a recommendation that such person be dealt with under the provisions of this Act.
